RAMAN SINGH Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment dated 30 October 2017 of the Division Bench of the High Court of Judicature at Allahabad dismissing the Special Appeal filed by the appellant and affirming the judgment of the Single Judge dated 9 October 2013.

(3.) The appellant was appointed by the Committee of Management of the third respondent as an ad-hoc Lecturer in English on 11 August 1993 against a short-term vacancy which arose upon the grant of three months' leave to the then incumbent in the post. On 1 October 1993, the regularly appointed lecturer who was on leave died. As a result, the appellant continued in service. On 30 June 1994, the management sought to absorb the appellant in the substantive vacancy which arose on the death of the regularly appointed candidate.